Section 10(1)(b) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998

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State of Haryana - Subsection

Section 10(1)(b) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998

(b)any period of work in equivalent or higher rank, prior to appointment to any post in the Service, may, in the case of an appointment by transfer, at the discretion of the appointing authority, be allowed to count towards the period of probation fixed under this rule; and

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State of Haryana - Subsection

Section 10(1)(b) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998